Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 210] [Entire Act] State of Bihar - Subsection Section 210(3) in Civil Court Rules of the High Court of Judicature at Patna (3)The forms prescribed under clause (1) above are contained in Appendix D, Volume II.Rules Under The Bankers' Books Evidence Act (XVIII of 1891).
